Section 21 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
21. Duty chargeable for Probates, etc., of the share of a deceased member of a company.
- To remit the duty chargeable in respect of Indian Probates, Letters of Administration or Succession Certificates on the share or other interest of a deceased member of a company formed under the Indian Companies Act, 1913 (VII of 1913); provided that the said share or interest was registered in the branch register in the United Kingdom under the Indian Companies (Branch Registers) Act, 1900 (IV of 1900), and that such member was at the date of his decease domiciled elsewhere than in India.
